Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 11 in The Bhilsa Ramlila Fair Act, 1956

11. Immunity of members.

- No suit or other legal proceedings shall be brought against any member of the Bhilsa Ramlila Fair Committee for any act done or purporting to have been done by him in good faith in performance of his duties as such member, nor shall he be personally liable for any act or omission of the said Committee.